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“long term capital gain”

Capital GainsSection 2(29A)Section 2(29A)4,892 judgments

The decision most relied on for long term capital gain is PCIT v. Swati Bajaj (139 Taxmann.com 352), cited in 443 judgments on BharatTax.

Leading authorities on long term capital gain

PCIT v. Swati Bajaj
139 Taxmann.com 352 · 2022 · High Court
443
citing judgments

Tax authorities are entitled to examine surrounding circumstances and apply the test of human probabilities to determine the genuineness of long-term capital gains arising from the sale of manipulated penny stock, even if prima facie documents appear to support the transaction.

CIT v. Shyam R. Pawar
54 Taxmann.com 108 · 2015 · High Court
279
citing judgments

Transactions involving the purchase and sale of shares cannot be considered bogus where the assessee provides documentary evidence, unless the revenue brings substantial evidence on record to reject such proof. This principle is consistently applied in cases concerning claims of bogus long-term capital gains arising from penny stock transactions.

Sanjay Bimalchand Jain v. PCIT-1, Nagpur
89 Taxmann.com 196 · 2018 · High Court
251
citing judgments

The exemption for long-term capital gains on share transactions is unavailable if the assessee fails to discharge the onus of proving the genuineness of gains arising from dubious share transactions designed to convert unaccounted income into tax-exempt capital gains. Courts will uphold an assessment based on the Revenue's evidence of price rigging or penny stock manipulation if the assessee cannot provide cogent evidence for the abnormal rise in share value.

PCIT v. Krishna Devi
126 Taxmann.com 80 · 2021 · High Court
249
citing judgments

The genuineness of share transactions, particularly those generating long-term capital gains, cannot be rejected solely based on general investigation reports, third-party statements, or a mere increase in share price, when the assessee provides comprehensive documentary evidence, without the Revenue bringing substantial evidence to the contrary.

CIT v. Jamnadevi Agarwal
328 ITR 656 · 2010 · High Court
230
citing judgments

When faced with allegations of bogus long-term capital gains from penny stocks, the Assessing Officer must discharge the onus of proving that the assessee's transactions were not genuine. The assessee can rely on the principle of preponderance of probability, and the Revenue must present substantial evidence to establish that the transactions were a colourable device or that the assessee was an entry operator.

Pr.CIT v. Lata Jain
384 ITR 543 · 2016 · High Court
174
citing judgments

In a search assessment under Section 153A, no additions can be made for assessment years where assessments have already been concluded, unless incriminating material related to undisclosed income for those years is found during the search operation.

ITO, 19(3) (4) Mumbai v. Shamim M Bharwani
69 Taxmann.com 65 · 2016 · Reported
142
citing judgments

Long Term Capital Gains (LTCG) from penny stock transactions are liable to be treated as bogus and added back under Section 68 as unexplained cash credits, especially when evidence suggests the involvement of entry operators providing accommodation entries.

Mukesh R.Marolia v. Addl. CIT
6 SOT 247 · 2006 · ITAT
139
citing judgments

The department must substantiate its allegations of a bogus long term capital gain scheme; if not substantiated, the addition made by the Assessing Officer for purported bogus LTCG derived from the purchase/sale of shares cannot be sustained. An assessee's claim for long term capital gains exemption on share transactions should be allowed where documentation supports the transactions.

Judgments citing long term capital gain

Shri Swatantra Kumar Shukla, Kanpur vs. Deputy Commissioner of Income Tax-3, Kanpur

In the result, the appeal of the assessee is allowed for statistical purposes

ITA 575/LKW/2019[2015-16]Status: DisposedITAT Lucknow24 Nov 2025AY 2015-16

Bench: Sh. Sudhanshu Srivastava & Sh. Nikhil Choudharya.Y. 2015-16 Swatantra Kumar Shukla, Vs. Dy. Cit-3, Kanpur 61/139, Sita Ram Mohal, Kanpur- 208001 (U.P.) Pan: Acaps5484N (Appellant) (Respondent) Assessee By: Sh. P.K. Kapoor, C.A. Revenue By: Sh. R.R.N. Shukla, Addl Cit Dr Date Of Hearing: 03.09.2025 Date Of Pronouncement: 24.11.2025 O R D E R Per Nikhil Choudhary, A.M.: This Is An Appeal Filed By The Assessee Against The Orders Of The Ld. Cit(A)- 1, Kanpur, Passed On 29.07.2019 Wherein The Appeal Of The Assessee Against The Orders Passed By The Assessing Officer Under Section 143(3) Of The Act For The A.Y. 2015-16 On 29.12.2017 Has Been Dismissed. The Grounds Of Appeal Are As Under: - “1. That The Ld Cit(A) Was Wrong In Confirming The Addition Of Rs. 1,39,81,850- Made By The Ao Without Any Valid Reason. 2. That The Revenue Was Wrong In Disallowing The Claim Of Long Term Capital Gains U/S 10(38) Of The Act & The Same Is Against Facts & Law. 3. That The Various Case Law Cited By The Revenue In Rejecting The Claim Is Wrong In As Much As The Facts Of The Appellant'S Case Are Distinguishable From The Cited Case Law. 4. That The Revenue Was Wrong In Invoking Section 68 Of The Act & The Same Is Not Justified & Unwarranted. 5. That It Was Wrong On The Part Of Revenue To Invoke Section 68 Of The Act In As Much As Initial Onus On The Assessee To Establish Identity, Credit Capacity Of The Creditor & Genuineness Of The Transaction Was Discharged. 6. That The Finding Of The Ld Ao That 'Long Term Capital Gains Of Rs.1 39,81,850/ Claimed By The Assessee Is Held To Have Been Arranged By The Assessee Through

For Appellant: Sh. P.K. Kapoor, C.AFor Respondent: Sh. R.R.N. Shukla, Addl CIT DR
Section 10(38)Section 143(3)Section 68

made by the AO without any valid reason. 2. That the Revenue was wrong in disallowing the claim of Long Term Capital gains u/s 10(38) of the Act and the same is against facts and law. 3. That the various case law cited by the Revenue in rejecting ... establish identity, credit capacity of the creditor and genuineness of the transaction was discharged. 6. That the finding of the Ld AO that 'Long Term Capital Gains of Rs.1 39,81,850/ claimed by the Assessee is held to have been arranged by the Assessee through 1 Shri Swatantra Kumar

Dy. Commissioner of Income Tax-VI, Kanpur vs. Commercial Automobiles Pvt. Ltd., Kanpur

In the result, the appeal of the Revenue is dismissed

ITA 779/LKW/2017[2006-07]Status: DisposedITAT Lucknow24 Nov 2025AY 2006-07

Bench: Sh. Sudhanshu Srivastava & Sh. Nikhil Choudharya.Y. 2006-07 Asstt. Commissioner Of Vs. M/S Commercial Automobiles Pvt. Ltd., Income Tax-5, Kanpur 84/105, Kailash Motors Building, G.T. Road, Afim Kothi, Kanpur-208003 Pan: Aaccc4267E (Appellant) (Respondent) Assessee By: Sh. Rakesh Garg, Advocate Revenue By: Sh. R.K. Agarwal, Cit Dr Date Of Hearing: 04.11.2025 Date Of Pronouncement: 24.11.2025 O R D E R Per Nikhil Choudhary, A.M.: [ This Is An Appeal Filed By The Revenue Against The Orders Of The Ld. Cit (A)- 2, Kanpur Dated 25.09.2017, Wherein The Ld. Cit(A) Has Partly Allowed The Appeal Of The Assessee Against The Orders Of The Ld. Ao Passed Under Section 143(3) Of The Income Tax Act, 1961, For The A.Y. 2006-07 On 23.12.2008. The Grounds Of Appeal Are As Under:- “1. That The Cit(A) Has Erred In Law & On Facts In Deleting The Addition Of Rs. 5,32,366/- U/S 14A Without Taken Into Consideration That The Expenditure Incurred In Relation To Exempt Income. 02. That The Cit(A) Has Erred In Law & On Facts In Deleting The Addition Of Rs. 99,56,258/-Without Appreciating That The Provisions Of Sec. 50C Have Been Invoked By The Assessing Officer On The Basis Of Stamp Valuation Of The Property. The Assessee Has Not Claimed Before The Assessing Office To Make The Reference To The Valuation Officer U/S 55A Of It Act, 1961. 3 That The Cit(A) Has Erred In Law & On Facts Of The Case In Deleting The Addition Of Rs. 3,20,90,164/- On Account Of Loss Claimed On Sale Of Shares Without Appreciating That The Transaction As Claimed Were Sham & Was Incorporated Only To Evade The Capital Gain Earned On The Sale Of Properties. The Cit(A) Has Erred In Law & On The Facts Of The Case In Ignoring The Facts Noted By The Assessing Officer Regarding The Transaction Of Sale Of Shares.

For Appellant: Sh. Rakesh Garg, AdvocateFor Respondent: Sh. R.K. Agarwal, CIT DR
Section 143(2)Section 143(3)Section 14ASection 2(24)(X)Section 41(1)Section 50CSection 55A

account was Rs. 6,03,02,570/-. Therefore, he completed the assessment at a total income of Rs. 1,06,49,144/- from long term capital gain under the normal provisions of the Act and at Rs. 6,03,02,570/- under section 115JB ... Commercial Automobiles Pvt. Ltd. A.Y. 2006-07 Unabsorbed business loss as claimed Rs. 5,07,50,613/- Total Business Income Nil Income from Long Term Capital Gain: 1. On account of difference on sale of land as discussed above Rs. 99,56,258/- 2. On account of disallowance of loss

Rajesh Velji Rathod, Mumbai vs. ITO Ward 3(2), Mumbai

In the result, the Assessee’s appeal is allowed in the said terms

ITA 4620/MUM/2025[2011-12]Status: DisposedITAT Mumbai21 Nov 2025AY 2011-12

Bench: Shri Narender Kumar Choudhryassessment Year: 2011-12 Mr. Rajesh Velji Rathod, Ito Ward – 3(2), Datta Plus Computer, 2Nd Floor, Rani Mansion, Mahavir Shopping Centre, Vs. Murbad Road, Kalyan Kalyan (West) Maharashtra – 421 301 Maharashtra -421 301 Pan: Adkpr2430A (Appellant) (Respondent) Present For: Assessee By : Shri Ajay R Singh, Ld. A.R Revenue By : Shri Nakul Agrawal, Ld. Sr. D.R. Date Of Hearing : 09.10.2025 Date Of Pronouncement : 21.11.2025 O R D E R Per : Narender Kumar Choudhry: This Appeal Has Been Preferred By The Assessee Against The Order Dated 06.06.2025, Impugned Herein, Passed By The Ld. Commissioner Of Income Tax (Appeals) Addl/Jcit(A) (In Short Ld. Commissioner) U/S 250 Of The Income Tax Act, 1961 (In Short ‘The Act’) For The A.Y. 2011-12. 2. Brief Facts Relevant For Adjudication Of The Instant Appeal Are That In The Instant Case, One Land/Property Was Sold Jointly By Various Sellers Including Assessee Herein Vide Sale Deed Dated 26.04.2010 On A Total Consideration Of Rs.2,19,00,000/- In Favour Of M/S. Priyanka Home Realties Pvt. Ltd., Whereas Market Value Of The Property Was Rs.2,79,68,500/- As Per Stamp Duty Valuation Authority. Though The Assessee Has Filed Its Return Of Income, However, According To The Assessing Officer (Ao) Did Not Disclose This Transaction In The Itr & Therefore The Ao Asked The Assessee To Explain “As To Why The Long Term Capital Gain (Ltcg) From Sale Of Land Has Not Been Offered To Tax”.

For Appellant: Shri Ajay R Singh, Ld. A.RFor Respondent: Shri Nakul Agrawal, Ld. Sr. D.R
Section 250Section 54F

Officer (AO) did not disclose this transaction in the ITR and therefore the AO asked the Assessee to explain “as to why the Long Term Capital Gain (LTCG) from sale of land has not been offered to tax”. 2 Mr. Rajesh Velji Rathod 3. The Assessee in response ... substantial justice and therefore this Court had directed both the 4 Mr. Rajesh Velji Rathod parties to file the relevant calculations of Long Term Capital Gain considering the value of land @ 17.50/- psm for indexation cost and therefor the parties have submitted their respective calculations which are reproduced herein below